Supreme Court - Daily Orders
Sahdevsinh Anopsinh Jadeja vs State Of Gujarat on 15 February, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.26 COURT NO.12 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)......
CRLMP No. 2233/2016
(Arising out of impugned final judgment and order dated 08/10/2015
in CLRA No. 2127/2006 passed by the High Court Of Gujarat At
Ahmedabad)
SAHDEVSINH ANOPSINH JADEJA Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 15/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Priank Adhyaru, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable in six weeks. Dasti, in addition.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.02.15 18:02:50 IST Reason: